High Courts15 Nov 1994
Rukmani Devi and Others Vs R.M. Lakshmandoss
Madras High Court · (1995) 2 LW 471 : (1995) 2 MLJ 4
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 9 of 57
High Courts15 Nov 1994
Meenambal Vs Selvi Baby and Others
Madras High Court · (1995) 1 MLJ 485
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2
High Courts15 Nov 1994
Barwood Estate Vs State of Tamil Nadu
Madras High Court · (1995) 215 ITR 520
Tamil Nadu Agricultural Income Tax Rules, 1955 — Rule 4(2)
High Courts15 Nov 1994
The Chairman and Managing Director, Tamil Nadu Supply and Drainage Board Vs The Land Acquisition Officer and the Revenue Divisional Officer and Others
Madras High Court · (1994) 2 LW 671 : (1996) 1 MLJ 71
High Courts15 Nov 1994
K. Srinivasan, Proprietor, M/s. B.M. Associates Vs M/s. Gea Energy Systems India Private Limited
Madras High Court · (1994) 11 MAD CK 0019
Constitution of India, 1950 — Article 225, 226, 285Government of India Act, 1915 — Section 108, 108(1), 51
High Courts15 Nov 1994
K. Sundaradoss Vs The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board and Others
Madras High Court · (1995) 1 MLJ 507
High Courts14 Nov 1994
Seyadu Beedi Company, Tirunelveli Dist. Vs Regional Director, Esic, Madras
Madras High Court · (1995) 1 CTC 261 : (1995) 71 FLR 815 : (1994) 2 LW 680
Employees State Insurance Act, 1948 — Section 45A, 61, 75Industrial Employment (Standing Orders) Act, 1946 — Section 13B, 5
High Courts14 Nov 1994
Seyadu Beedi Company Vs The Regional Director, The Employees' State Insurance Corporation
Madras High Court · (1995) 1 MLJ 90
Employees State Insurance Act, 1948 — Section 75
High Courts14 Nov 1994
Kumara Pillai and Others Vs Somasekaran Nair and Others
Madras High Court · (1994) 2 LW 665 : (1995) 1 MLJ 180
High Courts11 Nov 1994
Sivagnanam Vs Natesan Chettiar and Another
Madras High Court · (1995) 1 MLJ 393
Tamil Nadu Cultivating Tenants (Protection from Eviction) Act, 1976 — Section 3(4)(a)
High Courts11 Nov 1994
R.S. Visalakshmi Ammal Vs Manilal R. Joshi and Another
Madras High Court · (1995) 1 MLJ 319
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)
High Courts11 Nov 1994
Ramiah Konar Vs The Commissioner, H.R. and C.E. (A) Department and Another
Madras High Court · (1995) 1 MLJ 309
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts11 Nov 1994
Nataraja Trading Company and Others Vs K. Manohar
Madras High Court · (1995) 2 MLJ 27
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts11 Nov 1994
Farook Textiles Vs S.M. Kamalatchi
Madras High Court · (1995) 2 LW 815 : (1995) 1 MLJ 562
High Courts11 Nov 1994
N. Mohambaram Vs C.K.C.M. Kader Shah and Brothers
Madras High Court · (1995) 2 MLJ 67
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts11 Nov 1994
K.R. Krishnan Vs P. Shanmugam
Madras High Court · (1995) 82 CompCas 608
Negotiable Instruments Act, 1881 (NI) — Section 19
High Courts11 Nov 1994Allowed
E. Subramaniyan Vs J.N. Esupatham
Madras High Court · (1995) 2 CTC 398
Negotiable Instruments Act, 1881 (NI) — Section 19, 4Stamp Act, 1899 — Section 49
High Courts11 Nov 1994
Golden Glue Factory and Others Vs M. Haroon Rasheed Sahib
Madras High Court · (1995) 1 MLJ 243
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts11 Nov 1994
Seshachala Chettiar (Deceased) and Another Vs Duraiammal
Madras High Court · (1995) 1 MLJ 288
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(3)(a)(iii)
High Courts11 Nov 1994
Kairunnissa Begum Vs Abdul Razack
Madras High Court · (1995) 2 MLJ 62
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3), 10(3)(a)(iii), 10(3)(e)